Kalu Ram vs State Of Rajasthan (2026:Rj-Jd:9840)
2026 Latest Caselaw 3085 Raj

Rajasthan High Court - Jodhpur

Kalu Ram vs State Of Rajasthan (2026:Rj-Jd:9840) on 24 February, 2026

[2026:RJ-JD:9840]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 393/2026

Kalu Ram S/o Krishan Lal, Aged About 32 Years, R/o Ward No.
03, Prem Nagar, Anupgarh P.s. Anupgarh District Sri Ganganagar
(At Present Lodged In Sub Jail, Anupgarh)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Ms. Rajni Kaushik
For Respondent(s)        :     Mr. Sameer Pareek, PP



        HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR

Order

24/02/2026

1. The petitioner has filed this bail application under Section

483 of BNSS in FIR No.696/2025 registered at Police Station

Anupgarh, District Sri Ganganagar for offence under Sections

8/15, 25 of NDPS Act.

2. Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

3. Learned counsel for the petitioner submits that contraband

weighing 1240 grams Poppy Straw, which is below the commercial

quantity, has been recovered for the conscious possession of the

present petitioner. The petitioner is behind the bars since

10.12.2025 and charge-sheet has been filed. Though, one criminal

antecedent of similar nature has been registered against the

petitioner, but in which, he has already been bailed out. The trial

of the case may take considerable time and no further custodial

(Uploaded on 24/02/2026 at 05:11:00 PM)

[2026:RJ-JD:9840] (2 of 2) [CRLMB-393/2026]

interrogation is required. Hence, the bail application of the

petitioner may be allowed.

4. Learned Public Prosecutor has vehemently opposed the bail

application.

5. On consideration of the rival submissions and material

available on record and in the light of submission made by learned

counsel for the petitioner, but without expressing any opinion on

merits/demerits of the case, I am inclined to grant benefit of bail

to the petitioner.

6. Consequently, the bail application under Section 483

B.N.S.S. is allowed and it is directed that the petitioner Kalu Ram

S/o Krishan Lal, be released on bail provided he furnishes a

personal bond in the sum of Rs.50,000/- with two sureties in the

sum of Rs.25,000/- each to the satisfaction of the learned trial

court with the stipulation that he shall appear before that Court on

all subsequent dates of hearing till conclusion of the trial.

(PRAMIL KUMAR MATHUR),J

48-AnilKC/-

(Uploaded on 24/02/2026 at 05:11:00 PM)

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